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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(e) in The Haryana Government Electrical Undertakings (Dues Recovery) Act, 1970

(e)"prescribed authority" means the Chief Engineer of the Board or any person authorised whether by virtue of office or otherwise, by the State Government, by notification, to perform the functions of the prescribed authority under this Act in and for such area, as may be specified in the notification.